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[Section 59] [Complete Act]
Central Government Act
Section 59(3) in The Delhi Rent Act, 1995
(3) On receipt of an application under sub- section (1), the Tribunal shall, if satisfied after such inquiry as it may deem necessary, that the application is a fit case for adjudication or trial by it, admit such application: but where the Tribunal is not so satisfied; it may summarily reject the application after recording its reasons.